Section 342 in The Calcutta Municipal Corporation Act, 1980
342. Notice to be given by methar, etc., before, withdrawing from work. -
Notwithstanding anything to the contrary contained in any other law in force for the time being, no methar or other employee of the Corporation who is employed to remove or otherwise deal with any rubbish, offensive matter, filth, trade refuse, or other solid waste, shall, without giving the Municipal Commissioner any notice of his intention so to do or without the permission of the Municipal Commissioner, withdraw from his duties.[CHAPTER XXA] [This Chapter with section 342A inserted by W.B. Act 6 of 1996.] Fire prevention and fire safety
